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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Sikkim - Subsection

Section 6A(1) in Sikkim Ecology Fund and Environment Cess Act, 2005

(1)The cess payable on sales of goods specified in Schedule II by a registered dealer shall be levied only once at the first stage or point of sales occurred in Sikkim after such goods are brought or imported from outside Sikkim.